What did the Tribunal hold?

The Tribunal noted that documentary evidence in Form-2 was enclosed and the Ld. DR had no objection. Therefore, the Tribunal accepted the assessee's request for withdrawal.

The assessee filed an appeal against the order of the ld. CIT(A). Subsequently, the assessee filed a written request for withdrawal of the appeal, having filed an application under the "Direct Tax Vivad Se Vishwas Scheme-2024" for settlement of tax arrears.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to settlement under the Direct Tax Vivad Se Vishwas Scheme.

Gurmeet Singh, Village Dala Po… vs ITO | ITAT Amritsar 2025

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR.

Before: SH. MANOJ KUMAR AGGARWAL & SH. UDAYAN DAS GUPTA

Hearing: 25.03.2025Pronounced: 27.03.2025

ORDER Per: Udayan Das Gupta, JM This appeal has been filed by the assessee against the order of the ld. CIT(A) NFAC, Delhi passed u/s 250 of the Act, 1961. 2. The above assessee has filed written request for withdrawal of the respective appeal due to the reasons that he has filed application under “Direct Tax Vivad Se Vishwas Scheme-2024”, for settlement of disputes relating to tax arrears, in respect of the assessment year stated above.

2 Assessment Year: 2017-18

Documentary evidence in Form-2 (rule-5) being the certificate under section 92(1) of Finance Act (No. 2) 2024 is also enclosed.

The Ld. DR has no objection.

In view of the above, we accept the request of the assessee for withdrawal of this appeal.

In the result, the appeal of the assessee bearing is dismissed as withdrawn.

Order pronounced on 27.03.2025 under Rule 34(4) of the Income Tax Appellate Tribunal Rules 1963.

GURMEET SINGH,VILLAGE DALA PO BEHARAMPUR vs. INCOME TAX OFFICER , WARD GURDASPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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